SAHID Vs. STATE OF HARYANA

JUDGEMENT

(1.) COUNSEL for the petitioners states that the petitioners have nothing to do, so far as the slaughter of stray cows is concerned. As per F.I.R., it is allegation against the petitioners that they were following the truck, in which cows were being transported, on a motor vehicle. State COUNSEL has failed to show as to what is the evidence with the prosecution, to connect the petitioners with the alleged offences committed by their coaccused.

(2.) IN view of facts of this case, this application is allowed and arrest of the petitioners shall remain stayed, subject to their joining the investigation before the INvestigating Officer, as and when asked to do so and furnishing bail bonds to the satisfaction of that Officer and also complying with the terms and conditions as envisaged under Section 438(2) of Cr.P.C. Copy of the order be given dasti on payment of usual charges.